CIT vs Dilip Singh S. Bagga (1993) 201 ITR 995 (Bom.), CIT v. Mirza Ataulla Baig

235 ITR 158High Court1999#17380 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Judgments citing CIT vs Dilip Singh S. Bagga (1993) 201 ITR 995 (Bom.), CIT v. Mirza Ataulla Baig

SAPPHIRE LAND DEVELOPMENT P. LTD.,MUMBAI vs. ACIT, CC-5(4), MUMBAI

Accordingly, appeal filed by the assessee is dismissed

ITA 343/MUM/2021[2013-14]Status: DisposedITAT Mumbai31 Jan 2023AY 2013-14

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Sapphire Land Development Pvt. Ltd., V. Dcit – Central Circle – 5(4) Room No. 5, 3Rd Floor Room No. 1927, 19Th Floor Capri, Anant Kanekar Marg Air India Building, Nariman Point Mumbai – 400 021 Bandra (East), Mumbai - 400051 Pan: Aaacs7785H (Appellant) (Respondent) Assessee Represented By : None Department Represented By : Shri Ashish Kumar Deharia

Section 14ASection 23(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Sapphire Land Development Pvt. Ltd., v. DCIT – Central Circle – 5(4) Room No. 5, 3rd Floor Room No. 1927, 19th Floor Capri, Anant Kanekar Marg Air India Building, Nariman Point Mumbai – 400 021 Bandra (East), Mumbai - 400051 PAN: AAACS7785H (Appellant) (Respondent) Assessee Represented by : None Department Represented by : Shri Ashish Kumar Deharia Date of Hearing : 05.01.2023 Date of Pronouncement : 31.01.2023 O R D E R PER S. RIFAUR RAHMAN…

SEHGAL AUTORIDERS PVT.LTD,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 10,, PUNE

In the result, the appeal filed by the assessee stands partly allowed

ITA 162/PUN/2018[2012-13]Status: HeardITAT Pune25 Jan 2022AY 2012-13

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.162/Pun/2018 िनधा"रण वष" / Assessment Year: 2012-13 Sehgal Autoriders Pvt. Ltd., Vs. Dcit, Circle- 10, D-Ii, 64/6, Midc Telco Road, Pune. Chinchwad, Pune- 411019. Pan : Aafcs2240A Appellant Respondent Assessee By : Shri Rishi V. Lodha Revenue By : Shri S. P. Walimbe Date Of Hearing 25.01.2022 : Date Of Pronouncement 25.01.2022 : आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 6, Pune [‘Cit(A)’ For Short] Dated 08.11.2017 For The Assessment Year 2012-13. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. On The Facts & Circumstances Of The Case & In Law, Hon. Commissioner Of Income Tax, (Appeals), Pune-6 Erred In Disallowing The Depreciation Claimed For The Cars Used By The Directors For Official Work Of The Company But Ownership Documents In The Name Of Individual Director. 2. On The Facts & In The Circumstance Of The Case The Learned Commissioner Of Income Tax, (Appeals), Pune-6 Erred In Disallowing The Interest Paid On The Purchase Of Cars.

For Appellant: Shri Rishi V. LodhaFor Respondent: Shri S. P. Walimbe

Section 143(3)

…nt under the provisions of section 32 that in order to avail the depreciation, an assessee should be registered the ownership of the vehicle. On the similar lines, the decision of the Hon’ble Allahabad High Court in the case of CIT vs. Navdurga Transport Co., 235 ITR 158 (All.-HC) and the decision of the Hon’ble Bombay High Court in the case of CIT vs. Dilip Singh Sardarsingh Bagga, 201 ITR 995 (Bom.-HC). 10. In the light of above legal position, we are of the considered opinion that the assessee is entitled to the depreciation under the provisions of section 32 of the Act inspite of the fact that the vehicle is…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. M/S. ABHAY COTEX PVT. LTD.,, JALNA

In the result, the appeal of the Revenue is dismissed

ITA 1423/PUN/2016[2011-12]Status: DisposedITAT Pune18 Jul 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita No. 1423/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2011-12 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Rahul Kaul & Shri Anand PartaniFor Respondent: Shri Mukesh Jha

Section 115JSection 32

…CIT v. Salkia Transport Associates [1983] 143 ITR 39/13 Taxman 191 (Cal.), CIT v. Nidish Transport Corpn. [1910] 185 ITR 669/[1989] 44 Taxman 351(Ker.), CIT v. Dilip Singh Bagga [1993] 201ITR 995/[1994] 77 Taxman 66(Bom.), CIT v. Navdurga Transport Co. [1999] 235 ITR 158 (All.) and CIT v. Basti Sugar Mills Co. Ltd. [2002] 257 ITR 88/123 Taxman 693 (Delhi)as also by the ITAT in their decision in the case of The Curious House (P) Ltd. v ITO (1980) 9 TTJ 348(Indore) and ITO Vs. Modi Agency, ITA no. 198/Gau/1977-78(Gauhati). 5.2 In the light of view taken in the aforesaid decisions, mere non- registration of a vehic…

SANJAY G VADODARIA,MUMBAI vs. ITO 25(3)(4), MUMBAI

The appeal of the assessee is disposed of in terms indicated hereinabove

ITA 4419/MUM/2013[2007-08]Status: DisposedITAT Mumbai08 Mar 2017AY 2007-08

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2007-08 M/S Sanjay G. Vadodaria, Income Tax Officer- बनाम/ 29/B Roop Kamal 426, S.V. 25(3)(4), Road, Kandivali West, Mumbai Vs. Mumbai-400067 (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. Aaepv9502A यनधाारयती की ओर से / Assessee By Mrs. Zarna P. Chandwani & Mr. Pradeep Chandwani याजस्व की ओर से / Revenue By Shri Vishwas Mundhe-Dr ुनवाई की तायीख / Date Of Hearing : 21/02/2017 आदेश की तायीख /Date Of Order: 08/03/2017

Section 32oSection 42

…the assessee was held to be entitled for depreciation. Identical ratio was laid down by Hon’ble jurisdictional High Court in CIT vs Dilip Singh S. Bagga (1993) 201 ITR 995 (Bom.), CIT vs Mirza Ataulla Baig 202 ITR 291 (Bom.), CIT vs Nabdurga Transport Company 235 ITR 158, 160 (All.), Basti Sugar Mills Ltd. (2002) 257 ITR 88, 89,91 (Del.), Hotels Skylark & Restaurant Pvt. Ltd. 221 ITR 283 (Punjab), CIT vs A.P. Paper Mills 225 ITR 262 (A.P.), CIT vs Orient Longman Pvt. Ltd. 227 ITR 68 (A.P.), CIT vs Himachal Pradesh Mineral and Industrial Development Corporation 234 ITR 509 (HP), Mysore Minerals Ltd. 239 ITR 775 (S…

KEDIA SHARES & STOCK BROKERS LTD,MUMBAI vs. ASST CIT CIR 4(3), MUMBAI

The appeal of the assessee is allowed

ITA 6128/MUM/2013[2010-11]Status: DisposedITAT Mumbai01 Apr 2016AY 2010-11

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2010-11 Kedia Shares & Stock Acit, Brokers Limited, Circle-4(3), बनाम/ 418, Commerce House, Room No.649, 6Th Floor, Vs. 140, Nagindas Master Road, Aayakar Bhavan, Mumbai-400023 M.K.Road, Mumbai-400020 Pan No.Aaack2528E (अपीलाथ" /Appellant) (""यथ"/Respondent)

Section 32oSection 42

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ए, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जोिग"दर "सह, "याियक सद"य एवं "ी राजे"", लेखा सद"य, के सम" । Before Shri Joginder Singh, Judicial Member and Shri Rajendra, Accountant Member Assessment Year-2010-11 Kedia Shares & Stock ACIT, Brokers Limited, Circle-4(3), बनाम/ 418, Commerce House, Room No.649, 6th Floor, Vs. 140, Nagindas Master Road, Aayakar Bhavan, Mumbai-400023 M.K.Road, Mumbai-400020 PAN No.AAACK2528E (अपीलाथ" /Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से / Assessee by Mr. Rishabh Shah Shri M. Murli -DR राज"व क" ओर से / Revenu…